B. C. Ray, J. - (1.) Special leave granted. Arguments heard.
(2.) This appeal by special leave is directed against the judgment and order of the High Court of Allahabad dated 26th March, 1987 in Habeas Corpus Petition No. 17849 of 1986 dismissing the writ petition and confirming the order of detention passed against the appellant by the District Magistrate, Allahabad.
(3.) The respondent No. 2, District Magistrate, Allahabad clamped upon the appellant an order of detention under S. 3(2) of the National Security Act, 1980 and the appellant was detained at Central Jail, Naini on October 10, 1986. On the same day the grounds of detention were served on, the appellant. Two grounds of detention mentioned in the grounds of detention are stated hereinbelow:- (1) That the appellant on 2-10-1986 threatened the shopkeepers of Khalasi Line locality in order to extort money and was saying that appellant could not come for the last auction because the police were present on that occasion and that the shopkeepers had not given the appellant the money received in the above auction. Further that the shopkeepers should collect money and give it to the appellant or else the appellant would shoot all of them. As a result of this the place was terror-stricken and the shops and houses closed down. A report of this incident was made by the picket employed at police station Kydganj, i.e. report No. 38 time 20. 10 dated 2-10-86. This was investigated by Dev Shankar, S.I. of police station Kydganj and the details written in report No. 2 time 00-30 dated 3-10-86 in the general diary as Case Crime No. 248/86, S. 307, I.P.C. and case crime No. 249/86, S. 4/5 Explosives Act, Police Station, Kydganj, Allahabad. (2) On 3-10-1986, the appellant armed with illegal bombs went towards Uttam Talkies, Kydganj, Allahabad with the intention of committing serious offence. On information being received, the police went to arrest the appellant. That the appellant with the ,intention to kill lobbed a momb but the police party escaped it by a hair's breadth and the bomb explosed. As a result of this there was a stampede in the public, the doors and windows of the houses and shops closed down, the traffic stopped and the people were terrorstricken. The police arrested appellant on the spot and recovered 3 illegal bombs from the appellant.;